Section 225(a) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(a)A is charged under section 242 of the Ranbir Penal Code, with "having been in possession of counterfeit coin, having known at the time when he becime possessed thereof that such coin was counterfeit", the word "fraudulently" being omitted in the charge. Unless it appears that A was in fact misled by his' omission, the error shall not be regarded as material.
